Rabindra Behera vs State Of Odisha And Others
2023 Latest Caselaw 2059 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 144 OF 2014
                      Rabindra Behera                        ....       Petitioner
                                                Mr. Ramakanta Pradhan, Advocate
                                                -versus-
                      State of Odisha and others                ....      Opp. Parties
                                                                               None

                            CORAM:
                            JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             10.03.2023
        15.      1.       This matter is taken up through hybrid mode.

2. Judgment dated 31st July, 2014 (Anexure-1) passed by learned Judge, Family Court, Jajpur in Criminal Proceeding No.660 of 2011 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.1,500/- per month to the Opposite Party No.2 and Rs.1,000/- per month to Opposite Party No.3 from the date of the application, i.e., from 16th December, 2011.

3. Mr. Pradhan, learned counsel for the Petitioner submits that he has no instruction in the matter and files a memo to that effect, which is taken on record.

4. In view of the memo filed, the RPFAM stands dismissed for non-prosecution.

5. Interim order dated 29th October, 2014 passed in Misc. Case No.237 of 2014 stands vacated.

                                                     (K.R. Mohapatra)
ms                                                         Judge